High Courts18 Mar 2020Allowed
Gulab And Another Vs M/S Kamlesh General Stores, Sendhwa
Madhya Pradesh High Court · (2020) 03 MP CK 0112
Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 91 of 117
High Courts18 Mar 2020Dismissed
M/s Carewell Security Services Private Limited Vs Employees Provident Fund Organization
Madhya Pradesh High Court · (2020) 03 MP CK 0111
Employees Provident Fund, 1952 — Section 2B, 2(b)(ii), 6, 7A, 7C, 7Q, 14BIndian Penal Code, 1860 — Section 193, 196, 228
High Courts18 Mar 2020Disposed Of
Gwalior Hotels Pvt. Ltd. Vs Union of India and Another
Madhya Pradesh High Court · (2020) 03 MP CK 0078
Constitution Of India, 1950 — Article 285Municipal Corporation Act, 1956 — Section 132(1)(a), 135, 136, 136(b), 174, 184Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)
High Courts17 Mar 2020Dismissed
Munna Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0137
High Courts17 Mar 2020Dismissed
Dhan Singh And Others Vs Chironja Bai And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0136
High Courts17 Mar 2020Dismissed
Darshan Singh Sikarwar Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0135
Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
High Courts17 Mar 2020Dismissed
Himmat Singh Tomar Vs State Of MP And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0134
High Courts17 Mar 2020Dismissed
Shivraj Singh Tomar Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0133
Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts17 Mar 2020Disposed Of
Prakash Vs Thakurdas
Madhya Pradesh High Court · (2020) 03 MP CK 0132
Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138
High Courts17 Mar 2020Dismissed
Smt. Senwati & Others Vs New India Insurance Co. & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0131
Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 227
High Courts17 Mar 2020Dismissed
Baldeva Vs Mahesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0130
High Courts17 Mar 2020Allowed
Kamlesh Singh Gond Vs State Of Madhya Pradesh And Others.
Madhya Pradesh High Court · (2020) 03 MP CK 0129
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts17 Mar 2020Dismissed
Anoop Singh Thakur Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0128
Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
High Courts17 Mar 2020Allowed
Rajeev Kapoor Vs Airports Authority of India & others
Madhya Pradesh High Court · (2020) 03 MP CK 0127
Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)
High Courts17 Mar 2020Dismissed
Rakesh Sharma & Others Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0126
Constitution Of India, 1950 — Article 226
High Courts17 Mar 2020Allowed
Smt. Krishna Sharma Vs State Of MP And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0125
Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)
High Courts17 Mar 2020Disposed Of
Smt. Neha Garg Vs Suryadeep Garg @ Suraj Garg
Madhya Pradesh High Court · (2020) 03 MP CK 0124
Code Of Civil Procedure, 1908 — Section 20, 151, Order 41 Rule 27Hindu Marriage Act, 1955 — Section 9, 10, 13(1)(1A), 19, 19(iiia)Indian Penal Code, 1860 — Section 34, 323, 341, 427, 498A, 506
High Courts17 Mar 2020Allowed
Estate Officer Vs Dr. Ashwini S/o Shriram Jaiswal
Madhya Pradesh High Court · (2020) 03 MP CK 0123
Constitution Of India, 1950 — Article 14Public Premises (Eviction Of Unauthorized Occupants) Act, 1971 — Section 3, 5(B1), 5(B2)Cantonment Act, 1924 — Section 185, 276
High Courts17 Mar 2020Disposed Of
Vikas Babu Shrivastav Vs State Of MP & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0122
Constitution Of India, 1950 — Article 226
High Courts17 Mar 2020Allowed
Praveen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0077
Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 195(A), 376, 376(1), 450, 493, 506